Section 4(1) in The Orissa Pension to Indigent Artists Rules, 1976
(1)An artist, in order to be eligible to the pension, should-(i)be at least sixty years of age if a male and at least fifty years of age if a female :Provided that the age-limit in either case is relaxable by a maximum of ten years if the artists has been suddenly incapacitated by an injury or a physical handicap or a serious ailment resulting in premature withdrawal from active life :(ii)[ An Artist, in order to be eligible to the pension should not be having income from whatever source, exceeding Rs. 12,000 per annum.] [Substituted vide O.G.(S) No. 3 dated 18.1.2002.](iii)not be having a son or a daughter or a wife (a husband in the case of a female artist) whose annual income is rupees three thousand and five hundred or above;(iv)not have been convicted of any criminal offence :Provided that the Government may, having regard to the circumstances of each case, waive this disability, if in their judgement the conviction was based on grounds other than moral turpitude;(v)have made significant contribution to the literature, music, dance and theatre of Orissa or to painting and sculpture -Provided that it shall be competent for the committee to consider cases of eminent contributors to the State's traditional trades based on skilled craftsmanship.
